Section 2 in The U.P. Antarim Zila Parishad Act, 1958
2. Definitions;
- In this Act unless there is anything repugnant in the subject of context -(a)"Antarim Zila Parishad" means the Antarim Zila Parishad constituted Under section 4;(b)"Collector" means the Collector appointed under section 14 of the U.P. Land Revenue Act, 1901;(c)"District Planning Committee" means the District Planning Committeee for the time being constituted for the district under Government Memorandum No. 10178-P-55-152-P-55, dated 22nd October, 1955, as amended from time to time and reproduced in the Schedule;(d)"official members" means such members of the Zila Parishad as are in the service of the State Government;(e)"order" means the order published in the official Gazette;(f)"State Government" means the Government of Uttar Pradesh, and(g)the words and expressions "Board", "Committee", "District Board", "President" and '"rural area" shall have the meaning assigned to them in the U.P. District Boards Act, 1922.
